YOGESH @ DABHOLI MULJIBHAI BORICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11210021200606 of 2020 registered with Katargam Police Station, Surat City for the offences punishable under Sections 324, 323, 504, 114, 269, 188 of the Indian Penal Code, Section 3 of the Epidemic Diseases Act 1897, Section 13(i) of the Gujarat Epidemic Diseases, COVID-19 Regulations, 2020 and Section 135 of the G.P. Act with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Rafik Lokhandwala for the applicant, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat through video conference. Learned advocate Mr. Rajendra D. Jadav is permitted to appear on behalf of the original complainant. Registry to accept the Vakalatnama of learned Advocate Mr. Jadav appearing on behalf of the Original Complainant.

(3.) Learned Advocate for the applicant has submitted to the Court that the amicable settlement is arrived at between the Complainant and the applicant Accused and the Affidavit to that effect is also placed on record at Annexure- B. He further submitted that the applicant Accused has no any antecedents and therefore, the discretion may be exercised by this Hon'ble Court and the Application may be allowed and FIR and the consequential proceedings arising therefrom may be quashed.